Prevention of Food Adulteration Act, 1954
7. Prohibitions of manufacture, sale, etc. of certain articles of food. -
No person shall himself or by any person on his behalf' manufacture for sale, or store, sell or distribute-
(i) Any adulterated food:
(ii) Any misbranded food.
(iii) Any article of food for the sale of which a license is prescribed, except in accordance with the conditions or the license;
(iv) Any article of food the sale of which is for the time being prohibited by the Food (Health) Authority 1[in the interest of public health;] 2[* * *]
(v) Any article of food in contravention of any other provision of' this Act or of any rule made thereunder, 3[or]
1[(vi) Any adulterant.
Explanation-- For the purposes of this section, a person shall be deemed to store any adulterated food or misbranded food or any article of' food referred to in Cl. (iii) of- Cl. (iu) it he stores such food for the manufacture there from of any article of food for sale.]
1. Subs. by Act 49 of 1964. Sec. 4 for certain words {w.e.f. 1st March 1965).
2. The words "or" omitted by Act 34 of 1976, Sec. 6 {w.e.f. 1st April, 1976).
3. Subs. by Act 49 of 1964.Sec. 5, for Secs. 8 and 9 (w.e. f. Ist March, 1965).
